Pravil Ganjhu Alias Palamu Ganjhu vs The State Of Jharkhand on 20 June, 2013

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Jharkhand High Court

Pravil Ganjhu Alias Palamu Ganjhu vs The State Of Jharkhand on 20 June, 2013

Bench: H. C. Mishra

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   B. A. No. 3899 of 2013

       Pravil Ganjhu @ Palamu Ganjhu                ...... Petitioner
                                   Versus
       The State of Jharkhand                         ...... Opposite Party
                                --------
              CORAM       :   HON'BLE MR. JUSTICE H. C. MISHRA
                                ------
       For the Petitioner       :        Mr.H.K.Shikarwar, Advocate.
       For the State            :        A.P.P.
                                   ------
3/ 18.06.2013

Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.

The petitioner has been made accused in connection with Katkamsandi P.S. Case No. 191 of 2007 corresponding to G.R. No. 2018 of 2007, S.T No.89 of 2013 for the offence under Sections 147, 148, 149, 452, 302, 379 and 120-B of the Indian Penal Code and 17 of the CLA Act.

There is allegation against 30-35 members of the extremists group including the petitioner to have committed murder of the son of the informant. The FIR clearly shows that the informant is an eyewitness to the occurrence but he has not made any specific allegation of assault against this petitioner.

In the facts of this case, I am inclined to enlarge the petitioner, Pravil Ganjhu @ Palamu Ganjhu on bail. Accordingly, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs. 10,000/- (ten thousand), with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge-III, Hazaribah, in connection with Katkamsandi P.S. Case No. 191 of 2007 corresponding to G.R. No. 2018 of 2007, S.T No.89 of 2013.

( H. C. Mishra, J.) BS/

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